MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal filed by appellant/accused No.2 challenging the order dated 26.02.2021 passed in Crl.Misc.No.220/2021 by III Addl. District and Sessions Court & Spl. Court, Belagavi, where under the bail petition of the appellant/accused No.2 came to be rejected. The said application has been filed seeking bail in Crime No.115/2020 of Belagavi Rural Police Station for the offence punishable under Sections 143, 147, 148, 120B, 302 r/w Section 149 of the Indian Penal Code (hereinafter referred to as the 'IPC', for brevity) and Section 3(2)(v) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act,1989 (hereinafter referred to as the 'SC/ST (POA) Act', for brevity).

(2.) The notice to respondent No.2/complainant has been served and he remained unrepresented.

(3.) The case o f the prosecution is that there was an illicit relationship between accused No.1-Kalpana and complainant's son-in-law namely Gangappa Prashant Hulamani (CW.9). About 6 months prior to the date of the incident, Gangappa married the daughter of complainant by name Rohini. Hence, accused No.1 had a grouse against Rohini, as such, she conspired with accused Nos.4 and 5 to commit the murder o f Rohini and to meet the expenses, she gave a sum of Rs.20,000/- to accused Nos.4 and 5. On 26.09.2020 at about